Thanmizhaga Cable Tv Communication ... vs Union Of India on 3 January, 2022

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Madras High Court

Thanmizhaga Cable Tv Communication ... vs Union Of India on 3 January, 2022

Bench: Krishnan Ramasamy

                                                                             W.P.No.3416 of 2018

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED 03.01.2022

                                                       CORAM

                           THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                                W.P.No.3416 of 2018
                                                       and
                                               W.M.P.No.4187 of 2018

                     Thanmizhaga Cable TV Communication Pvt.Ltd.,
                     Rep.by its Director Nagamanickam,
                     S/o.Iyyamperumal, 9A/5, Club Road,
                     Chetpet, Chennai – 600 031.                             ...Petitioner
                                                         ..Vs..
                     1 Union of India,
                        rep. by its Secretary,
                        The Ministry for Information and
                        Broadcasting, Room No.116, A Wing,
                        Shastri Bhawan, New Delhi-110 001.

                     2 The Chairman,
                        Telecom Regulatory Authority of India,
                        Jawaharlal Nehru Marg,
                       (Opp to Ramleela Maidhan), New Delhi-110 002.

                     3 The District Collector,
                       Nodal Officer, Chennai City,
                       District Collector Office, No.62, Rajaji Salai,
                       Chennai-01.                                            ...Respondents

                     PRAYER : Petition filed Under Article 226 of the Constitution of India
                     praying to issue a Writ of Mandamus, directing the 1st respondent to permit

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https://www.mhc.tn.gov.in/judis
                                                                                     W.P.No.3416 of 2018

                     the petitioner company to provide Analogue Single to its customers to whom
                     set top box is not provided, until the petitioners company provide set top box
                     to all its customers like similarly placed Multi System Operators from its
                     control room at Chennai.

                                        For Petitioner           : Mr.B.Prasanna Vinoth

                                        For Respondents          : Mr.Abdul Saleem for R3

                                                             ORDER

The learned Counsel appearing for the petitioner submits that the prayer in this Writ Petition has already became infructuous.

2. In view of the above submission made by the learned counsel for the petitioner, this Writ Petition is dismissed as infructuous. No costs.

Consequently, connected miscellaneous petition is closed.

03.01.2022 Index : Yes / No Internet : Yes / No Pns 2/4 https://www.mhc.tn.gov.in/judis W.P.No.3416 of 2018 To 1 The Secretary, Union of India, The Ministry for Information and Broadcasting, Room No.116, A Wing, Shastri Bhawan, New Delhi-110 001.

2 The Chairman, Telecom Regulatory Authority of India, Jawaharlal Nehru Marg, (Opp to Ramleela Maidhan), New Delhi-110 002.

3 The District Collector, Nodal Officer, Chennai City, District Collector Office, No.62, Rajaji Salai, Chennai-01.

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https://www.mhc.tn.gov.in/judis W.P.No.3416 of 2018 KRISHNAN RAMASAMY, J.

Pns W.P.No.3416 of 2018 03.01.2022 4/4 https://www.mhc.tn.gov.in/judis

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